Meithuanlung Gangmei vs State Of Manipur & 7 Ors
2026 Latest Caselaw 193 Mani

Manipur High Court

Meithuanlung Gangmei vs State Of Manipur & 7 Ors on 2 February, 2026

LAIRENM Digitally signed
AYUM by LAIRENMAYUM                                                                  Item Nos. 1-4
INDRAJE INDRAJEET                   IN THE HIGH COURT OF MANIPUR
        SINGH
ET      Date: 2026.02.02                      AT IMPHAL
        19:31:28 +05'30'
SINGH
                                   CRP(CRP.Art.227) No. 51 of 2025
                                                  With
                                   MC(CRP(CRP.Art.227)) No. 101 of 2025
                                                  With
                                    MC(CRP(CRP.Art.227)) No. 3 of 2026
                                                  With
                                   MC(CRP(CRP.Art.227)) No. 88 of 2025


                     Meithuanlung Gangmei
                                                                     Petitioner/s
                                                     Vrs.
                     State of Manipur & 7 ors.
                                                                   Respondent/s

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR (ORDER)

02.02.2026

Matter mentioned when the Single sitting commenced

Ms. Jusrene Risom, learned counsel for petitioner, requests for an

adjournment citing inconvenience for the arguing counsel.

Mr. N. Suresh, learned counsel for caveator, does not oppose the

request for adjournment.

Afore-referred request for adjournment acceded to.

List under the same cause-list caption on 19.02.2026.

CHIEF JUSTICE

Indrajeet